SHADAB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No.139 of 2025, registered at Police Station Kaliyar Sharif, District Haridwar under Sec. 3, Sec. 5 read with Sec. 11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Sec. 109(1) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3 read with Sec. 25 of the Arms Act, 1959.

(2.) According to the First Information Report dtd. 13/5/2025, an information was received by the Station House Officer from Sub-Inspector Pushkar Singh that some persons, after slaughtering the cow and after firing on the police party, ran away towards field / forest. The Station House Officer reached the spot and recovered 200 kg. beef and other articles. The police searched the said persons. Again, they opened fired on the police. One co-accused Naushad was arrested and one country made pistol was recovered. Co-accused Naushad told the police that Shadab (present applicant), Vasim and Lambu alias Monu were also present who fled from the spot.

(3.) The Anticipatory Bail Application has been rejected by the learned Ist Additional Sessions Judge, Roorkee, District Haridwar on 14/11/2025.